Section 64(5) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(5)The Market Committee or its Chairperson, if so authorized may, for reasons to be recorded, specifying the breach of any provision of Act/Rules/Bye-laws, instructions, orders, suspend or cancel the licence ,granted under this section, by passing a speaking order:Provided that no order for suspension or cancellation of licence shall be passed without giving a reasonable opportunity of being heard.
